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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(2) in Punjab Gram Panchayat Act, 1952

(2)Power.-The pecuniary limits of the jurisdiction of a Panchayat with enhanced powers shall be five hundred rupees in respect of suits falling under clause (a), (b) and (c) of sub-section (1) and two hundred rupees in respect of suits falling under clause (d) of the said sub-section. The pecuniary limits of jurisdiction of other Panchayats shall be two hundred rupees in respect of suits falling under clauses (a), (b) and (c) of sub-section (1) and one hundred rupees in respect of suits falling under clause (d) of the said sub-section.